Section 18 in The Dadra and Nagar Haveli Excise Regulation, 2012
18. Power to suspend or cancel licence and permit. - (1) Subject to such restrictions as may be prescribed, the authority who granted licence or permit under this Regulation may, after giving reasonable opportunity of being heard, suspend or cancel the licence or permit in the following circumstances, namely :-
(a)if the licence or permit is transferred or sub-let by the holder thereof without the permission of the said authority;(b)if any excise revenue payable by the holder thereof is not duly paid;(c)in the event of any breach in terms and· conditions of such licence or permit by the holder or by his employee, or agent;(d)if the holder of licence or permit or his agent or employee of such holder is convicted of an offence punishable under this Regulation or any other law for the time being in force, relevant to and connected with excise matters or relating to excise revenue or of any cognizable and non-bailable offence;(e)if the purpose for which the licence or permit was granted ceases to exist;(f)if the licence or permit has been obtained through misrepresentation or fraud.(2)When a licence or permit held by such person is cancelled under sub-section (1), the aforesaid authority may cancel any other licence or permit granted to such person under this Regulation or under any other law relating to excise revenue.(3)In the case of cancellation or suspension of licence or permit under sub-section (1), the fee payable for the balance of the period for which any licence or permit shaH have been current but for such cancellation or suspension, may be recovered from the ex-licensee as excise revenue.(4)The holder of a licence or permit shall not be entitled to any compensation for the cancellation or suspension thereof nor shall be entitled to refund of any fee paid or deposit made in respect thereof.
